ATUL SONKAR, AMIT SONKAR AND SUSHIL SONKAR ALL ARE S/O. SHRI NANHE SONKAR Vs. STATE OF UTTARAKHAND THROUGH SECRETARY (HOME), STATION HOUSE OFFICER AND ALOK THAPA, S/O. SHRI MOHAN SINGH THAPA

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioners have sought quashing of the First Information Report dated 15.07.2011, registered as crime/FIR No. 201 of 2011, relating to offences punishable under Section 147, 148, 427, 452, 504, 506 Indian Penal Code, Police Station Kotwali, District Dehradun.

(3.) THEREFORE , the writ petition is allowed, and FIR dated 15.07.2011, registered as crime /FIR No. 201 of 2011, relating to offences punishable under Section 147, 148, 427, 452, 504, 506 Indian Penal Code, Police Station Kotwali, District Dehradun, is hereby quashed. (Compounding application No. 8013 of 2011, and stay application No. 7974 of 2011, stand disposed of).